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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Himachal Pradesh - Subsection

Section 80(6) in Himachal Pradesh Municipal Election Rules, 2015

(6)When counting of votes have been completed and the result has been declared the Returning Officer shall prepare a return in form 43 Part-II and forthwith affix a copy of the same in a conspicuous place in his office. The Returning Officer, after the date of election shall notify the names of elected candidates together with the name of candidate, if any, deemed to have been elected under the provisions or rule 50 and send a copy of the same to the Commission for publication in the Official Gazette of the State Government and one copy of the return prepared in form 44 shall be sent to the Commission, immediately, after declaration of the result.